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Semiconductor Integrated Circuits Layout-Design Act, 2000 17. Rights conferred by registration. Subject to the other provisions of this Act, the registration of a layout-design shall, if valid, give to the registered proprietor of layout-design the exclusive right to the use of the layout-design and to obtain relief in respect of infringement in the manner provided by this Act. Explanation .- For removal of doubts, it is hereby declared that the rights conferred by the registration of a layout-design shall be available to the registered proprietor of that layout design irrespective of the fact as to whether the layout-design is incorporated in an article or not.    |
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